- (1.) The present revision petition has been filed by the petitioner, Sarabjit Singh, challenging judgment dated 14.10.2003, passed by the learned Sessions Judge, Patiala, (for short, 'the first appellate Court')dismissing the appeal preferred by the petitioner against the judgment of conviction and order of sentence dated 20.02.2002, passed by the learned Judicial Magistrate 1 st Class, Patiala, (for short, 'the trial Court') vide which the accused-petitioner has been convicted under Sections 279 and 304-A of the Indian Penal Code, (for short, 'the IPC') and sentenced to undergo rigorous imprisonment for a period of 01 year (u/s 304-A IPC) and 06 months (u/s 279 IPC). However, both the sentences were order to run concurrently.
(2.) Learned counsel for the petitioner does not challenge the judgment and order of the conviction/sentence on merits. However, he prays that a lenient view may be taken in the matter of sentence.
(3.) On the other hand, the learned counsel appearing for the State has contended that no leniency should be shown to the petitioner.;